Section 17(2) in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017
(2)Without prejudice to the provisions of sub-section (1), the Board shall have the following powers, namely:-(a)to decide questions of policy relating to the Institute;(b)to establish departments, faculties or schools of studies and initiate programmes or courses of study at the Institute;(c)to examine and approve the annual budget estimates of the Institute;(d)to examine and approve the plan for development of the Institute and to identify sources of finance for implementation of the plan;(e)to create teaching, academic, administrative, technical and other posts and to make appointments thereto;(f)to provide by the Statutes, the qualifications, criteria and processes for appointment to teaching and other posts in the Institute;(g)to approve fees and other charges payable for pursuit of studies, courses or programmes in the Institute;(h)to make Statutes, subject to provisions of section 32, governing the administration, management and operations of such Institute;(i)to grant degrees, diplomas and other academic distinctions or titles, and to institute and award fellowships, scholarships, prizes and medals; and(j)to exercise such other powers and perform such other duties as may be conferred or imposed by this Act or the Statutes.
